JUDGEMENT
VED PRAKASH VAISH,J. -
(1.) By way of present petition the petitioner prays for appointment to the post of Junior Court Assistant in the Registry of the Supreme Court of
India.
(2.) Succinctly stated the facts of the case are that the respondent invited applications for the post of Junior Court Assistant in the Registry of
Supreme Court of India vide advertisement dated 31.10.2012. The eligible
candidates were required to appear for the written test, typing test on
computer followed by the interview before the Interview Board.
(3.) The petitioner along with other eligible candidates appeared for the written test held on 15th June, 2015. She was declared successful and was
awarded 51 marks out of 100 marks. In the objective type computer
knowledge written test the petitioner secured 15 marks out of 25 marks. The
respondent shortlisted 1175 candidates for appearing in interview. The
petitioner along with other successful candidates appeared for interview and
out of 1175 candidates 500 were declared successful. The petitioners name
did not figure in the list of 500 successful candidates. In the interview, the
petitioner was awarded 6 marks out of 25 marks.;
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